Karnataka High Court
Tumkur Industrial Waste vs The Principal Secretary on 15 December, 2025
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NC: 2025:KHC:53346
WP No. 23495 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO. 23495 OF 2023 (GM-KIADB)
BETWEEN:
TUMKUR INDUSTRIAL WASTE
MANAGEMENT FOUNDATION,
PLOT NO. 161F, VASANTHA NARASAPURA
INDUSTIRAL AREA, KIADB,
1ST PHASE, KORA HOBLI,
TUMKUR - 572 128
REPRESENTED BY ITS PRESIDENT,
MOHAMED WAZID, S/O RIYAZ,
AGED ABOUT 38 YEARS.
...PETITIONER
(BY SRI. KALEEMULLAH SHARIFF, ADVOCATE)
AND:
Digitally signed by
ARUNKUMAR M S 1. THE PRINCIPAL SECRETARY
Location: HIGH PWD DEPARTMENT,
COURT OF
KARNATAKA GOVERNMENT OF KARNATAKA,
BENGALURU - 560 001.
2. PRINCIPAL SECRETARY
DEPARTMENT OF INDUSTRIES AND COMMERCE
GOVERNMENT OF KARNATAKA - 560 001.
3. THE ADDL. CHIEF SECRETARY
DEPT. OF INDUSTRIES AND COMMERCE,
GOVERNMENT OF KARNATAKA,
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NC: 2025:KHC:53346
WP No. 23495 of 2023
HC-KAR
BENGALURU - 560 001.
4. THE COMMISSIONER
FOR INDUSTRIES AND COMMERCE
AND DIRECTOR OF INDUSTRIES AND COMMERCE
GOVERNMENT OF KARNATAKA,
BENGALURU - 560 001.
5. THE CHIEF EXECUTIVE OFFICE
AND EXECUTIVE MEMBER
KIADB, HEAD OFFICE,
BENGALURU - 560 001.
6. THE DEVELOPMENT OFFICER
KIADB, ZONAL OFFICE
TUMKUR - 571 218.
...RESPONDENTS
(BY SMT. MAHANTESH SHETTAR, AGA FOR R1 TO R4;
SRI. RANJITHA K.R, ADVOCATE FOR R5 AND R6)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDSDIRECT THE RESPONDENTS, CONSIDER THE
REPRESENTATION PRODUCED AT ANNEXURE-D, DTD
11.06.2022, ANNEXURE-G2, DTD 06.03.2023, ANNEXURE-G3,
DTD 16.08.2023, ANNEXURE-G4, DTD 17.07.2023, ANNEXURE-
G5, DTD 14.07.2023, ANNEXURE-G6 DTD 07.08.2023,
ANNEXURE-H DTD 14.07.2023 AND DISPOSE OF THE SAME BY
ALLOTTING A PLOT FOR THE AFORESAID PURPOSE.
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NC: 2025:KHC:53346
WP No. 23495 of 2023
HC-KAR
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
Heard the learned counsel appearing for the parties.
2. The petitioner is seeking direction on respondents to consider the representation dated 11.06.2022 (Annexure-D). Without expressing any opinion on the merits of the case, respondent Nos. 5 and 6 are directed to consider the same in accordance with law within outer limit of four months from the receipt of this order.
3. Accordingly, writ petition is disposed of.
SD/-
(E.S.INDIRESH) JUDGE VS List No.: 1 Sl No.: 52